Andhra Pradesh High Court - Amravati
Gopa Venkata Mohan Rao vs The State Of Andhra Pradesh on 22 September, 2023
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FRIDAY, THE TWENTY SECONF DAY OF SEPTEMBER, \
N
TWO THOUSAND AND TWENTY THREE fe
:-PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO: 1261 OF 2022
Between:
Gopa Venkata Mohan Rao, S/o.vVemana Rao, Aged about 52 years, Occ
Business, R/o.H.No.10-4-771/8/1 and 1A, Flat No.503, Ex.Servicemen Colany,
Mehdipatnam, Hyderabad. ,
Petitioner/Accused
AND
4. The State of Andhra Pradesh, Represented by its Public Prosecutor, High
Court of Judicature of Andhra Pradesh, At Amaravati.
4*' Respondent/State
2, Thota Venkatesh Babu, , S/o.Appa Rao, Aged about 43 years, R/o.Ballipadu
village, Rep. by his GPA Holder Paspuleti Ramakrishna, S/o.Srinivas Rao,
aged about 31 years, R/o.Door No. 10-121, Relangi, lragavaram Mandal, West
Godavari District.
2"4 Respondent/Complainant
. Patition under Section 482 of Cr.P.C, is filed praying that in the circumstances
stated in the memorandum of grounds filed in support of the Criminal Petition, the
High Court may be pleased to call for the records relating to C.C.No.213 of 2020 on
the file of the court of Special Magistrate Court, Tanuku and quash the same.
IA NO: 1 OF 2022 :
Petition under Section 482 of Cr.P.C Is filed praying that in the circumstances
" stated in the memorandum of grounds filed in support of the petition, the High Court
may be pleased to stay all further proceedings including appearance of the petitioner
in C.C.No.213 of 2020 on the file of Special Magistrate Court, Tanuku, pending
disposal of CRLP 1261 of 2022, on the file of the High Court.
IA NO: 2 OF 2022 :
Petition under Section 482 of Cr.P.C is filed praying that in the circumstances
stated in the memorandum of grounds filed in support of the petition, the High Court
may be pleased fo extend the interim orders afresh granted on 24.02.2022 in
Cri.P.No. 1261 of 2022 in view of the judgment of the Honourable Supreme Court in
Criminal Appeal Nos. 1375-1376 of 2013 and batch at 28.03.2018, pending disposal
of CRLP 1261 of 2022, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and of the High Court order dated
24.02.2022, 02.02.2023, 02.03.2023, 29.03.2023, 13.06.2023, 24.07.2023 &
24.08.2023 made herein and upon hearing the arguments of Sri M DURGA PRASAD
Advocate for the Petitioner and of PUBLIC PROSECUTOR (AP) for the Respondent
No.1 and of SR} N.A.RAMA CHANDRA MURTHY, Advocate for the Respondent
No.2, the Court made the following;
ORDER:
"interim order granted earlier is extended for a period of four (4) weeks.
Post the matter on 03.10.2023."
"SD/-M. SURYANADHA REDDY
DEPUTY REGISTRAR
TRUE COPY// ~~
3 "ot
FOR | SECTION OFFICER
1. The Special Magistrate Court, Tanuku, West Godavari District
2. One CC to SRI.M DURGA PRASAD Advocate [OPUC]
3. Two CCs to PUBLIC PROSECUTOR (AP) [OUT]
4. One CC to SRI N.A.RAMA CHANDRA MURTHY Advocate [OPUC]
4. One spare copy
eee nee PER EEPSESLES,
HIGH COURT
SRK, J
DATED: 22/09/2023
NOTE: POST THE MATTER ON 03.10.2023
ORDER
CRLP.No.1261 of 2022
INTERIM ORDER EXTENDED
